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National Company Law Tribunal judgments

20,326 judgments · page 154 of 1,017

Tribunals and Commissions12 Feb 2025Allowed

M/s. Sunflag Iron and Steel Company Vs M/s. Rajat Wires Pvt Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1735

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 14, 18(1)(a), 25(2)(h), 34(2), 34(4)(b), 52, 53, 35(1), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 35, 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32, 32A
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Tribunals and Commissions12 Feb 2025

M/s Merckens Karton-UND Pappen Fabric GMBH Vs M/s Franco Leone Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1736

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 25(1), 25(2)(b), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 33(2), 60(5), 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36B(4A), 37, 38, 39, 39(1)(a), 39(4)
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Tribunals and Commissions11 Feb 2025

Epoch Merchantile Private Limited Vs Viksit Engineering Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1739

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 32A, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(A), 39(4)Securities Contracts (Regulation) Rules, 1957-Rule 19A
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Tribunals and Commissions11 Feb 2025

Vizag Agriport Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1740

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(4), 10, 10(4), 11, 13, 14(1), 15, 17, 18, 19, 20, 21, 25, 31(1), 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Feb 2025

Mr. Anil Syal Vs Mr. Ajay Gupta & Anr.

National Company Law Tribunal · (2025) 02 NCLT CK 1741

Insolvency and Bankruptcy Code, 2016-Section 138(1)(a), 94(1), 96, 97, 99 & 100, 94, 121, 122, 137, 138(1)(b), 128, 159, 138, 138(2), 139National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority for Personal Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules 2019-Rule 6(1)
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Tribunals and Commissions11 Feb 2025

Mr. Vikram Bajaj Vs M/s. R.C. Info Systems Limited & Ors.

National Company Law Tribunal · (2025) 02 NCLT CK 1410

Insolvency and Bankruptcy Code, 2016-Section 66, 25(2)(j), 7, 15, 17, 18, 19, 19(2), 20, 21, 21(6), 25, 43, 45, 49, 50, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Uttar Pradesh Industrial Development Area Act, 1976-Section 3, 2(d)
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Tribunals and Commissions10 Feb 2025Disposed Of

Mr. Pankaj Srivastava Vs Board Of Control For Cricket In India & Ors.

National Company Law Tribunal · (2025) 02 NCLT CK 1609

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 18(c), 21(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(1)(b), 30A(2), 30A(2)(a), 30A(3), 30A(4), 30A(5), 30A(6), 30A(7), 31, 33, 36ANational Company Law Appellate Tribunal Rules, 2016-Rule 4, 11
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Tribunals and Commissions10 Feb 2025

National Skill Development Corporation Vs Ants Consulting & Services Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1519

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(5), 60(5), 7, 12, 30(6), 31, 34, 52, 56, 19National Company Law Tribunal Rules, 2016-Rule 11, 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 27, 35, 39B, 39C, 39D
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Tribunals and Commissions07 Feb 2025

Micro Capitals Private Limited Vs Alka India Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1742

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 15(1)(c), 16(1), 21, 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30, 30(2), 30(2)(a), 30(6), 31, 31(1), 32A, 43, 66Companies Act, 2013-Section 42, 62(1)(c), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36(4A), 36A, 36A(1), 36B, 37, 38, 38(1-A), 38(1A), 39, 39(4), 40A
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Tribunals and Commissions07 Feb 2025

Mr. Mahesh Govardhan Bagla Vs Mr. Vijay Jagannath Markad & Ors.

National Company Law Tribunal · (2025) 02 NCLT CK 1743

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 25(2)(h), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32A, 43, 45, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 27, 36, 36(4A), 37, 38, 38(1A), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions07 Feb 2025Allowed

Omkara Assets Reconstruction Private Limited Vs Vidarbha Sugar Mills Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1423

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 60(5), 4, 7(3)(b), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 17, 18
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Tribunals and Commissions06 Feb 2025Allowed

Saveena Enterprises Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1603

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(a), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38, 14, 9, 34(1), 35(3), 38(1), 37(1), 41, 8 and 10Companies Act 1956
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